Delhi High Court - Orders
Amit Agarwal vs Oci Cables India on 24 July, 2024
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 504/2024, I.A. 31335/2024, I.A. 31336/2024, I.A.
31337/2024, I.A. 31338/2024, I.A. 31339/2024 & I.A. 31340/2024
AMIT AGARWAL .....Plaintiff
Through: Mr. Satish Kumar and Ms.
Yashodhara Raina, Advs.
M: 9811053833
versus
OCI CABLES INDIA .....Defendant
Through: Mr. Astik Gupta, Adv. (Through VC)
M: 8909988090
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 24.07.2024 I.A. 31338/2024 (Application seeking leave to file additional documents)
1. This is an application seeking leave to file additional documents under Order XI Rule 1 (4) of the Code of Civil Procedure ("CPC"), 1908, as amended by the Commercial Courts Act, 2015, read with Section 151 of CPC.
2. The plaintiff, if it wishes to file additional documents at a later stage, shall do so strictly as per the provisions of Commercial Courts Act, 2015 and the Delhi High Court (Original Side) Rules, 2018.
3. The application is disposed of, with the aforesaid directions. I.A. 31339/2024 (Application for exemption from filing original/true typed & vernacular copy of the dim documents) This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/07/2024 at 03:53:13
4. Exemption allowed, subject to just exceptions.
5. Plaintiff shall file legible and clearer copies of exempted documents, compliant with practice rules, before the next date of hearing.
6. The application is disposed of.
I.A. 31340/2024 (Application for seeking exemption from prior/advance service to the defendant)
7. Mr. Astik Gupta, learned counsel appearing for the defendant has put in appearance.
8. As such, the present application is rendered infructuous, and is disposed of.
CS(COMM) 504/2024
9. Mr. Astik Gupta, learned counsel appearing for the defendant puts in appearance. He submits that he may be granted some time, as he has recently been engaged.
10. At request, re-notify on 29th July, 2024.
MINI PUSHKARNA, J JULY 24, 2024/kr This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/07/2024 at 03:53:13